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State of Goa - Section

Section 74 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

74. Recovery of sums due to the Marketing Board.

- Any sum due to the Marketing Board on account of any charge, costs, expenses, fees, rent or on any other account under the provisions of this Act or any rule or bye-laws made thereunder shall be recoverable in the same manner as arrears of land revenue.